Section 33 in The Maharashtra Universities Act, 1994
33. Faculties.
(1)The faculties shall be the principal academic coordinating authorities of the university in respect of studies and research in relation to the subjects included in the faculty, and also in respect of studies and research in multi-faculties.(2)The university shall have such faculties as are prescribed by the Statutes.(3)A faculty shall be constituted, divided, combined with or abolished, only with the approval of the Academic Council and as prescribed by the Statutes.(4)The faculty shall comprise such subjects as are prescribed by the Statutes.(5)The faculty shall consist of the following members-(a)the Dean of the faculty - ex-officio Chairman;(b)Chairman of each Board of Studies, for the subjects comprised in the faculty;(c)three members of each Board of Studies to be elected by the members of the Boards of Studies from amongst themselves out of whom at least one shall be a post-graduate teacher.(d)[ the Principal and teacher assigned to the faculty by the Academic Council, from amongst its members.] [This clause was added by Maharashtra 55 of 2000, section 26.]
